S.Kuppan vs L.Mohana
2021 Latest Caselaw 12469 Mad

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                                                                              S.A.No.1178 of 2014

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 25.06.2021
                                                       CORAM
                                   THE HON'BLE MR.JUSTICE C.SARAVANAN
                                                   S.A.No.1178 of 2014
                                               and M.P.No.1 of 2014
                                           (Through Video Conferencing)


                S.Kuppan                                                         .. Appellant
                                                             vs.
                L.Mohana                                                       ... Respondent


                          Prayer: This Second Appeal has been filed under Section 100 of the

                Code of the Civil Procedure, against the judgment and decree dated

                25.04.2014 made in A.S.No.51 of 2013 on the file of the VII Addl.City

                Civil Court, Chennai, confirming the fair and decretal order made in

                I.A.No.16975 of 2011 made in O.S.No.4534 of 2010 on the file of the XIII

                XIII Assistant, City Civil Court, Chennai.



                                   For Appellant        : Mr.M.Ravibharathi
                                   For Respondents      : Mr.R.Abdul Mubeen



https://www.mhc.tn.gov.in/judis/
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                                                                           S.A.No.1178 of 2014



                                                                           C.SARAVANAN,J.
                                                                                           kkd
                                                JUDGMENT

The learned counsel for the appellant has filed a memo to that effect

nothing survives for adjudication in this appeal as the present appeal has

been filed against the interim order passed in I.A.No.16975 of 2011 and the

suit was decreed on 6.09.2017.

Recording the same, this second appeal is dismissed as infructuous.

No costs. Consequently, connected miscellaneous petition is closed.

25.06.2021

Index : Yes / No Internet : Yes / No kkd To:

The VII Addl.City Civil Court, Chennai.

2.The XIII XIII Assistant, City Civil Court, Chennai.

S.A.No.1178 of 2014 and M.P.No.1 of 2014

https://www.mhc.tn.gov.in/judis/